RAM HOTELS (P) LTD. v. COMMISSIONER OF INCOME TAX-III

237 Taxmann 564High Court2016#13808 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2016 to 2025.

Judgments citing RAM HOTELS (P) LTD. v. COMMISSIONER OF INCOME TAX-III

ACIT, Circle - 3 3 1, Mumbai vs. Jamnagar Utilities and Power Pvt Ltd, Mumbai

In the result, both the appeals of the Revenue are allowed

ITA 5312/MUM/2024[2019-20]Status: DisposedITAT Mumbai04 Dec 2025AY 2019-20

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Nimesh Vora/For Respondent: Mr. Vivek Perampurna, CIT-DR

Section 115JSection 135Section 139(1)Section 143(3)Section 144BSection 43ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAJ KUMAR CHAUHAN (JUDICIAL MEMBER) ITA No. 5312 & 5310/MUM/2024 Assessment Year: 2019-2020 & 2020-21 ACIT- Circle 3 3 1, Room No. 481, 4th Floor, Aayakar Bhavan, M.K. Road, Churchgate, Mumbai-400020. Appellant Vs. Jamnagar Utilities and Power Pvt. Ltd., 3rd Maker Chamber, Nariman Point, Mumbai-400021. PAN NO. AAACR 3893 В Respondent Assessee by : Mr. Nimesh Vora/ Ms. Moksha Mehta Revenue by : Mr. Vivek Perampurna, CIT-DR (Virtually Present) Date of Hearing : 17/09/2025 Date of pronouncement : 04…

ACIT, Circle - 3 3 1, Mumbai vs. Jamnagar Utilities and Power Pvt Ltd, Mumbai

In the result, both the appeals of the Revenue are allowed

ITA 5310/MUM/2024[2020-21]Status: DisposedITAT Mumbai04 Dec 2025AY 2020-21

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Respondent: Mr. Nimesh Vora/

Section 115JSection 135Section 139(1)Section 143(3)Section 144BSection 43ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAJ KUMAR CHAUHAN (JUDICIAL MEMBER) ITA No. 5312 & 5310/MUM/2024 Assessment Year: 2019-2020 & 2020-21 ACIT- Circle 3 3 1, Room No. 481, 4th Floor, Aayakar Bhavan, M.K. Road, Churchgate, Mumbai-400020. Appellant Assessee by Revenue by Vs. Jamnagar Utilities and Power Pvt. Ltd., 3rd Maker Chamber, Nariman Point, Mumbai-400021. PAN NO. AAACR 3893 В Respondent : Mr. Nimesh Vora/ Ms. Moksha Mehta : Mr. Vivek Perampurna, CIT-DR (Virtually Present) Date of Hearing : 17/09/2025 Date of pronouncement : 04…

Hindustan Coca Cola Beverages Pvt. Ltd vs. DCIT Circle 12 (1)

In the result, the appeal filed by the assessee is partly allowed for statistical purposes and the appeal filed by the Revenue is dismissed

ITA 4261/DEL/2006[2003-2004]Status: DisposedITAT Delhi19 Oct 2020AY 2003-2004

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2003-04

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Ms Sunita Singh, CIT, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: C : NEW DELHI (Through Virtual Court Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2003-04 Hindustan Coca Cola Beverages Vs DCIT, Private Limited, Circle-12(1), Enkay Towers, Udyog Vihar-V, New Delhi. Gurgaon, Haryana – 122016. PAN: AAACH3005M Assessment Year: 2003-04 DCIT, Vs. Hindustan Coca Cola Beverages Circle-12(1), Private Limited, New Delhi. Enkay Towers, Udyog Vihar-V, Gurgaon, Haryana – 122016. PAN: AAACH3005M (Appellant) (Respondent) Assessee by : Shri Ajay Vohra, Sr. Advocate, Shri Gaurav Ja…

M/S Best Trading & Agencies Ltd vs. The Deputy Commissioner of Income Tax

In the result, the orders passed by the

ITA/32/2012HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF AUGUST 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.191 OF 2011 C/W I.T.A. NO.32 OF 2012 I.T.A. NO.191 OF 2011 BETWEEN: M/S. BEST TRADING AND AGENCIES LTD., REP. BY ITS DIRECTOR B.R. GOPALA KRISHNA C/O. KIRLOSKAR ELECTRIC CO. LTD., P.B. NO.5555, MALLESWARAM (WEST) BANGALORE-560055. ... APPELLANT (BY SRI. A. SHANKAR, SR. COUNSEL A/W SRI. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(2), 5TH FLOOR NO.14/3…

M/S Best Trading & Agencies Ltd vs. The Deputy Commissioner of Income Tax

In the result, the orders passed by the

ITA/191/2011HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

ACIT, Chennai vs. Virgo Properties Pvt Ltd., Chennai

In the result, the Revenue’s appeal is partly allowed

ITA 741/CHNY/2016[2012-13]Status: DisposedITAT Chennai31 Jul 2017AY 2012-13

Bench: Shri Sanjay Arora & Shri Duvvuru Rl Reddyआयकर अपील सं./Ita No.741/Mds/2016 "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri K.Balasubramanian, AdvocateFor Respondent: 16.05.2017

Section 143(3)Section 14ASection 28Section 36(1)(iii)Section 37(1)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH ‘B’, CHENNAI "ी संजय अरोड़ा, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" । BEFORE SHRI SANJAY ARORA, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./ITA No.741/Mds/2016 "नधा"रण वष" / Assessment Year : 2012-13 Asst. Commissioner of Income Tax, Virgo Properties Pvt. Ltd. Corporate Circle – 3(2), Vs. No.5, Thirumurthy Street, Chennai – 600 034. T.Nagar, Chennai – 600 017. [PAN: AABCV 9182A] (अपीलाथ" /Appellant) (""यथ"/Respondent) Shri Sanath Kumar Raha, Jt. CIT अपीलाथ" क" ओर से / Appellant by : S…

The Commissoner of Income Tax I vs. M/s. Alpha Thought Technologies P Ltd

ITTA/191/2011HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY